(1.) THESE appeals must be treated as appeals against a final decree under Order XX, Rule 12 (2), of the Civil P. C. and an ad valorem Court-fee must be charged under Article 1 of Schedule I of the Court Fees Act calculated on the amount of mesne profits in dispute.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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